High Courts14 Mar 1951
In Re: CHATTURAM HORILRAM LTD
Patna High Court · (1951) 19 ITR 600
Income Tax Act, 1961 — Section 149, 22, 23, 33, 34
COURT ARCHIVE
Patna High Court judgments, 1951
167 judgments · page 7 of 9
High Courts14 Mar 1951
Gopeshwar Prasad Sahi Vs State of Bihar and others.
Patna High Court · AIR 1951 Patna 570
Constitution of India, 1950 — Article 14, 19(f), 226, 32General Clauses Act, 1897 — Section 24Majority Act, 1875 — Section 3
High Courts14 Mar 1951
In Re: Chhaturam Horilram Ltd.
Patna High Court · AIR 1951 Patna 174
Income Tax Act, 1922 — Section 22(2), 34, 66
High Courts13 Mar 1951
Ajodhya Dutta Missir and another Vs Mt. Mohar Kali Kuer
Patna High Court · AIR 1951 Patna 582
High Courts12 Mar 1951
Kameshwar Singh and others Vs The State of Bihar and another
Patna High Court · AIR 1951 Patna 91
Bihar Land Reforms Act, 1950 — Section 1, 1(3), 10, 10, 10(2)Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 1, 13, 13(1), 13(2), 14
High Courts07 Mar 1951
Md. Amin Brothers Vs State of Bihar
Patna High Court · AIR 1951 Patna 197
Bihar Sales Tax Act, 1947 — Section 20(2)Bihar Sales Tax Rules, 1949 — Rule 58
High Courts02 Mar 1951
P.C. Lal Chaudhury Vs State of Bihar
Patna High Court · AIR 1952 Patna 453 : (1952) 21 ITR 573
Bihar Agricultural Income Tax Act, 1948 — Section 28(3), 6KContract Act, 1872 — Section 60, 61
High Courts02 Mar 1951
Rai Bahadur H.P. Bannerji Vs Commissioner of Income Tax
Patna High Court · AIR 1951Pat565 Patna
Income Tax Act, 1922 — Section 66(I)
High Courts02 Mar 1951
RAJA KALI PRASAD SINGH Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1951) 19 ITR 472
High Courts02 Mar 1951
RAI BAHADUR H. P. BANNERJI Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA.
Patna High Court · (1951) 19 ITR 596
Income Tax Act, 1961 — Section 66(1)
High Courts02 Mar 1951Allowed
Govind Dutta Vs Jagnarain Dutta and Others
Patna High Court · AIR 1952 Patna 314
Limitation Act, 1908 — Article 142, 144
High Courts02 Mar 1951
Raja Kali Prasad Singh Vs Commissioner of Income Tax
Patna High Court · (1951) 19 ITR 472
High Courts01 Mar 1951Dismissed
Hari Prosad Agarwalla and Another Vs Abdul Haq and Others
Patna High Court · AIR 1951 Patna 160
Limitation Act, 1908 — Article 142 , 144Transfer of Property Act, 1882 — Section 105, 107, 116, 53A
High Courts01 Mar 1951
Lakshmi Narayan Vs Comr. of Income Tax
Patna High Court · AIR 1951 Patna 564 : (1951) 20 ITR 62
Excess Profits Tax Act, 1940 — Section 20Income Tax Act, 1961 — Section 25A(1), 66(1)
High Courts01 Mar 1951
Firm Jitanram Nirmalram Vs Commissioner of Income Tax
Patna High Court · AIR 1951 Patna 199 : (1951) 19 ITR 476
Income Tax Act, 1922 — Section 33
High Courts01 Mar 1951
JITAN RAM NIRMAL RAM Vs COMMISSIONER OF Income Tax, BIHAR AND ORISSA : NO. 2.
Patna High Court · (1951) 19 ITR 500
Income Tax Act, 1961 — Section 33, 66
High Courts28 Feb 1951
Netlal Sah Vs Ucheshwar Jha and others
Patna High Court · AIR 1951 Patna 612
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1), 135, 185Transfer of Property Act, 1882 — Section 83
High Courts27 Feb 1951Dismissed
Radha Gobinda Roy and Others Vs Sri Sri Nilkantha Narayan Singh and Others
Patna High Court · AIR 1951 Patna 556
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 7Limitation Act, 1908 — Article 120, 142, 144Specific Relief Act, 1877 — Section 42
High Courts27 Feb 1951Dismissed
Sheobachan Pandey and Others Vs The State
Patna High Court · AIR 1951 Patna 82
Criminal Procedure Code, 1898 (CrPC) — Section 220, 497, 497(5)Penal Code, 1860 (IPC) — Section 302